STATE OF M P Vs. UMEED SINGH YADAV

JUDGEMENT

(1.) Heard on I.A. No. 2075/2013, an application for condonation of delay. There is 235 days' delay in filing the appeal.

(2.) Looking to the facts of the case, delay is hereby condoned.

(3.) This writ appeal has been filed by the appellants/State against the order dated 28.2.2012, passed by the learned Single Judge in WP No. 1528/2012(S).